PRIYANSHU PRABHAKARRAO MAHAJAN Vs. NIKHIL BISARAM SHENDE

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by consent of the learned counsel for the parties.

(3.) By way of this appeal filed under Sec. 19 of the Family Court Act, 1984 a question to the correctness and validity of the judgment and decree dtd. 18/01/2023 passed by Family Court, Bhandara in Petition No.A-89 of 2020 allowing the petition filed by the respondent and thereby declaring the marriage of the appellant and the respondent as illegal on the ground that during the subsistence of the earlier marriage of the appellant, the appellant performed second marriage with the respondent. Brief facts giving rise to the present appeal, are as under :